Delhi High Court - Orders
Babau Lal Agrawal vs Cbi on 13 December, 2021
Author: Mukta Gupta
Bench: Mukta Gupta
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1404/2021
CRL.M.A. 8893/2021 (stay)
BABAU LAL AGRAWAL ..... Petitioner
Represented by: Mr. Chirag Madan, Mr. Somesh
Tiwari, Ms. Vidula Mehrotra, Mr.
Utsav Saxena, Advs.
versus
CBI ..... Respondent
Represented by: Mr. Anupam S. Sharma, SPP for CBI.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 13.12.2021
1. By this petition, petitioner challenges the order dated 8th May, 2017 passed by the learned Special Judge stating that the relevant documents have not been supplied. The relevant document in question is in CD of the conversation recorded.
2. According to the impugned order, prosecution has supplied relevant portions of the electronic data to the petitioner, however since the CD contains other material as well the learned Trial Court has kept the complete CD along with the transcript of the entire CD in sealed cover which can be inspected with the permission of the Trial Court.
3. Learned counsel for the petitioner thus seek leave to withdraw the petition to file an inspection before the learned Trial Court in the first instance and if required to challenge any further adverse order. Leave and Signature Not Verified CRL.M.C. 1404/2021 Page 1 of 2 Digitally Signed By:JUSTICE MUKTA GUPTA Signing Date:13.12.2021 21:31:56 liberty granted.
4. Petition and application are dismissed as withdrawn.
5. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
DECEMBER 13, 2021 'ga' Signature Not Verified CRL.M.C. 1404/2021 Page 2 of 2 Digitally Signed By:JUSTICE MUKTA GUPTA Signing Date:13.12.2021 21:31:56